STATE OF RAJASTHAN STATE OF RAJASTHAN UNION OF INDIA Vs. GURCHARAN SINGH GREWAL:S S GUPTA:S S GUPTA:G S GREWAL

JUDGEMENT

(1.) These appeals by special leave are directed against the judgment and order dated 15-6-1987 of the Central Administrative Tribunal, Chandigarh whereby the writ petition filed by respondents Nos. 1 to 8 herein had been allowed and the impugned order dated 9-2-1976 and letter dated 6-12-1978 of the State of Rajasthan had been quashed. The brief facts giving rise to the present appeals are as under:-

(2.) The respondents, employees of the Rajasthan State Government/ Rajasthan State Electricity Board were transferred on deputation to the Beas Construction Board at Chandigarh, Talwara and Slapper. They Joined the Beas Project on various dates from 28-9-1972 to some time in the year 1973. The Project became the venture of Punjab, Haryana and Rajasthan after the reorganisation of these States. The State of Rajasthan bears the burden of allowances of their employees appointed in this Project.

(3.) The State Government by order dated 26-8-1970 directed payment of the Beas Project Compensatory Allowance at the. rate of 20% of the pay drawn subject to a maximum of 300/- rupees per month to the employees of the State of Rajasthan working on the Project. The rate was reduced to 14% in 1978, 12% in 1984 and further to 8% in 1987.